Smt. Sabitri Banik Laskar vs The State Of Tripura And 2 Others
2026 Latest Caselaw 1179 Tri

Tripura High Court

Smt. Sabitri Banik Laskar vs The State Of Tripura And 2 Others on 27 February, 2026

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                             HIGH COURT OF TRIPURA
                                    AGARTALA
                                 WP(C)No.125 of 2026
          Smt. Sabitri Banik Laskar
                                                                ---Petitioner(s)
                                             Versus
          The State of Tripura and 2 Others
                                                             ----Respondent(s)

For Petitioner(s) : Mr. Prasanta Kr. Pal, Adv.

Mr. Abhinandan Pal, Adv.

For Respondent(s) : Mr. Dipankar Sarma, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

27/02/2026

Learned Counsel Mr. P.K. Pal along with Mr. A. Pal is present

for the petitioner.

Heard Learned Counsel for the petitioner.

Issue Notice.

Learned Addl. G.A. Mr. D. Sarma appears and accepts notice

for all the respondents, so issuance of formal notice is waived.

At this stage Learned Addl. G.A. Mr. Sarma appearing for the

respondents prays for allowing time to file counter-affidavit.

Request is considered.

List this matter on 10.04.2026.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.03.02 11:55:06 +05'30' Moumita